Poll Affidavit Case| SC reserves verdict on petition seeking review of order quashing clean chit to Devendra Fadnavis
Supreme Court: A bench headed by Justice Arun Mishra, JJ has reserved its order on the review petition filed by former Maharashtra
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Poll Affidavit Case| SC quashes clean chit; Maharashtra CM Devendra Fadnavis to face trial
Supreme Court: In a major blow to Maharashtra CM Devendra Fadnavis, the 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and
Guj HC | Representation of People Act: BJP MLA Pabubha Manek’s 2017 election to Gujarat Legislative Assembly declared void and set aside
Gujarat High Court: The Bench of Paresh Upadhyay, J. declared the election of BJP candidate Pabubha Manek to the Gujarat Legislative Assembly